Patna High Court - Orders
Nand Kishore Singh vs The Biscomaun Through The Managing ... on 27 November, 2020
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21507 of 2018
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Nand Kishore Singh
... ... Petitioner/s
Versus
The Biscomaun Through The Managing Director and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Vijay Kumar Singh, Advocate
For the BISCOMAUN Mr.Vikas Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
4 27-11-2020On the preliminary question whether a writ petition is maintainable against the respondent-BISCOMAUN, learned counsel for the State invites reference to the orders of Hon'ble Division Bench passed in LPA No. 761 of 2018 and LPA No. 764 of 2018, by which the matters have been directed to be listed after disposal of SLP in which the issue is pending before the Hon'ble Supreme Court.
2. In line with the orders of Hon'ble Division Bench, let this matter also be listed after disposal of SLP.
(Vikash Jain, J) HR/-
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